Sachin @ Ravi Pal vs State Of U.P.
2011 Latest Caselaw 2280 ALL

Citation : 2011 Latest Caselaw 2280 ALL
Judgement Date : 9 June, 2011

Allahabad High Court

Sachin @ Ravi Pal vs State Of U.P. on 9 June, 2011

Bench: Devi Prasad Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 27
 

 
Case :- BAIL No. - 4156 of 2011
 

 
Petitioner :- Sachin @ Ravi Pal
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- P.K. Singh
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Devi Prasad Singh,J.

Heard the learned counsel for the applicant, learned A.G.A. and perused record.

One of the co-accused Rajiv Singh Boodha has already been granted bail by the Special Judge E.C. Act/Additional Sessions Judge, Lucknow on 5.1.2011.

Let the applicant Sachin alias Ravi Pal be also released on bail subject to furnishing of two sureties of Rs.20,000/- each and a personal bond of the like amount to the satisfaction of CJM concerned in Case Crime No.1318/2009, under Section 457/380/411 IPC, PS Gomti Nagar, Lucknow

Order Date :- 9.6.2011

Rajneesh AR-PS)

Download the LatestLaws.com Mobile App